As per case facts An appellant challenged the confirmation of his death sentence for the murder of his wife two children and sister-in-law The conviction was primarily based on the ... testimonies of his mother-in-law alleged eyewitness and brother-in-law complainant and the unexplained serious injury and subsequent amputation of his arm The High Court had upheld the conviction despite noting inconsistencies in the complainant's testimony lending unquestionable credibility to the mother-in-law The appeal sought a reversal due to material contradictions and lack of corroborating evidence The question arose whether the conviction could be sustained beyond a reasonable doubt when the testimonies of the key eyewitnesses PW and PW were riddled with material contradictions and where the link between the unexplained injury and the crime remained speculative without foundational evidence Finally the Supreme Court allowed the appeal and set aside the conviction holding that the pervasive and material contradictions in the core testimonies on presence weapon and accompanying persons rendered them unreliable The Court concluded that in the absence of direct or reliable circumstantial evidence the prosecution failed to meet the strict standard of proof required for a conviction and the mere alleged motive or unexplained injury was insufficient to send the man to the gallows